Pooran Singh vs Union Of India C.B.I.
2022 Latest Caselaw 13995 MP

                                                               1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRA No. 7396 of 2022
                                            (POORAN SINGH AND OTHERS Vs UNION OF INDIA C.B.I.)

                          Dated : 31-10-2022
                                 Mr. Amitabh Gupta, learned counsel for appellants.

                                 Mr. Manas Verma, learned Govt. Advocate for the respondent/State.

I.A. No.16021/2022 has been filed for suspension of sentence and grant of bail.

Appellants have been convicted for offence punishable under Sections 419 r/w 120B of IPC and sentenced to undergo R.I. for 2 years and fine of

Rs.1000/-, 420 r/w 120B of IPC and sentenced to undergo R.I. for 2 years and fine of Rs.1000/-, 467 r/w 120B of IPC and sentenced to undergo R.I. for 7 years and fine of Rs.3000/-, 468 r/w 120B of IPC and sentenced to undergo R.I. for 7 years and fine of Rs.1000/-, 471 r/w 120B of IPC and sentenced to undergo R.I. for 7 years and fine of Rs.3000/- and Section 3(d)(1)(2) read with Section 4 of MP Recognized Examination Act 1937 and sentenced to undergo 2 years R.I. for 2 years and fine of Rs.1000/- each with default stipulations.

Heard learned counsel for appellants as well as counsel for respondent. In identical matters, sentence has already been suspended.

Considering the same and looking to the period of sentence, application

(I.A. No.16021/2022) for suspension of sentence is allowed, subject to

depositing fine amount as per the judgment of trial Court, if not already deposited. It is hereby directed that the custodial sentence awarded to the appellants shall remain suspended during the pendency of this appeal and they shall be released on bail on their furnishing a personal bond in the sum o f Rs.50,000/- (Rs. Fifty Thousand Only) each with one solvent surety Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 11/1/2022 5:50:13 PM

each of the like amount to the satisfaction of the trial Court, for their appearance before the Registry on 12.12.2022 and on other dates as may be fixed in this regard till final disposal of this appeal.

Link this matter along with Cr.A. No.4631/2021. C.C. as per rules.

(VISHAL DHAGAT) JUDGE

sp/-

Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 11/1/2022 5:50:13 PM